Anil Kumar, J. - (1.) MATTER is taken in the revised cause list.
(2.) HEARD Sri Virendra Misra, learned counsel for petitioner, learned State counsel on behalf of O.P. No. 1. None present on behalf of O.P. Nos. 2 and 3.
(3.) FACTS in brief as submitted by Sri Virendra Misra, learned counsel for petitioner, that petitioner was initially appointed on the post of Teacher (Sanskrit) on 27.06.1966 in U.P. Sainik School, Lucknow on probation and subsequently confirmed. However, by order dated 17.07.1977 his services was terminated, aggrieved by the same, he agitated his grievance by filling a civil suit. But during the pendency of the civil suit, he retired from services on 30.06.1986 after attaining the age of superannuation.;